Patna High Court - Orders
Tarik Anwar @ Md. Tarik Anwar vs The State Of Bihar on 22 September, 2022
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.31733 of 2022
Arising Out of PS. Case No.-44 Year-2021 Thana- BIRPUR District- Supaul
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TARIK ANWAR @ MD. TARIK ANWAR Son of Satabuddin Resident of
Village - Bairia Kamal, Ward No. 7, Police Station- Birpur, District - Supaul.
... ... Petitioner/s
Versus
1. The State of Bihar Bihar
2. North Bihar Power Distribution Company Ltd. Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner : Mr. Arun, Advocate
For the State : Ms. Nirmala Kumari, APP
For NBPDCL : Mr. Vinay Kirti Singh, Senior Advocate
Mr. Vijay Kumar Verma, Advocate
Mr. Akhileshwar Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
2 22-09-2022Heard learned counsel for the parties.
The petitioner apprehends his arrest in connection with Birpur P.S. Case No.44 of 2021, registered for the offences punishable under Sections 147, 148, 149, 341, 342, 323, 379, 353, 384, 427 and 504 of the Indian Penal Code and Section 135 of the Electricity Act, 2003.
The petitioner is said to have committed theft of electricity causing loss of Rs.1,54,116/- to the Electricity Department.
Learned counsel for the petitioner submits that the petitioner is innocent and has falsely been implicated in the present case. It is further submitted that the petitioner has got no Patna High Court CR. MISC. No.31733 of 2022(2) dt.22-09-2022 2/2 criminal antecedent as stated in paragraph-3 of the bail application. Learned counsel for the petitioner fairly submits that prayer for anticipatory bail application of similarly situated co-accused has already been dismissed by this Court vide order 07.09.2022, passed in Cr. Misc. No.27642 of 2022.
Considering the fact that prayer for anticipatory bail application of similarly situated co-accused has already been dismissed by this Court, I am not inclined to enlarge the petitioner on anticipatory bail.
Accordingly, the prayer for anticipatory bail of the petitioner is rejected.
(Anjani Kumar Sharan, J.) Sanjay/-
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